LAWS(CHH)-2019-11-152

D.K.RAJU Vs. GAURAIYA

Decided On November 28, 2019
D.K.Raju Appellant
V/S
Gauraiya Respondents

JUDGEMENT

(1.) Since all the aforementioned cases (revision and the appeals) arise out of the same judgment dated 28.11.2001 passed in Sessions Trial No.319/1999, they are disposed of by this common judgment.

(2.) It is pertinent to specify that the revision has been filed by the father of the deceased against acquittal of some of the accused persons of all the charges and of some of a particular charge whereas the appeals have been preferred by the accused/appellants against their conviction under Sections 498-A and/or 306 IPC.

(3.) Accused Gouraiya @ Ganesh and the deceased namely Dhanlakshmi were married in the year 1991. Other accused/appellants are the mother-in-law and father-in-law of the deceased who died in the year 1999 on account of alleged subjection to cruelty for demand of Rs.20,000, scooter and gold ornaments, and was also abetted for ending her life by hanging.